K.N. Mohanan vs State Of Kerala
2023 Latest Caselaw 5225 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
             THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
THURSDAY, THE 20TH DAY OF APRIL 2023 / 30TH CHAITHRA, 1945
                     WP(C) NO. 8370 OF 2023
PETITIONER/S:

            K.N. MOHANAN, AGED 65 YEARS
            S/O. NARAYANAN NAIR, KONNICKAL HOUSE,
            RAYAMANGALAM, PERUMBAVOOR, ERNAKULAM, PIN -
            683549
            BY ADVS.
            K.C.VINCENT
            T.N.ARJUN
RESPONDENT/S:
    1     STATE OF KERALA
          REPRESENTED BY SECRETARY DEPARTMENT OF REVENUE,
          SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
    2     THE REVENUE DIVISIONAL OFFICER
          OFFICE OF THE REVENUE DIVISIONAL OFFICER,
          MUVATTUPUZHA, PIN - 686669
    3     THE TAHSILDAR, KUNNATHUNADU TALUK, PERUMBAVOOR
          P.O., ERNAKULAM, PIN - 683543
    4     THE TAHSILDAR (LAND RECORDS),
          KUNNATHUNADU TALUK, PERUMBAVOOR P.O.,
          ERNAKULAM, PIN - 683543
    5     5. THE VILLAGE OFFICER
          PERUMBAVOOR, PERUMBAVOOR P.O.,
          ERNAKULAM, PIN - 683543
    6     THE SUPERINTENDANT
          OFFICE OF THE SUPERINTENDANT OF SURVEY AND LAND
          RECORDS, ERNAKULAM, COLLECTORATE,
          ERNAKULAM, PIN - 682030
OTHER PRESENT:

            GP SMT.VIDYA KURIAKOSE
     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   20.04.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                         -2-
W.P.(C). No. 8370 of 2023


                                     VIJU ABRAHAM, J.
                               ======================================================

                                 W.P.(C) No. 8370 of 2023
                            =============================================================

                     Dated this the 20th day of April, 2023

                                            JUDGMENT

The petitioner seeks for a direction of an expeditious

disposal of Ext.P6 application pending before the 3rd respondent.

The learned Government Pleader, on instructions, submits that the

3rd respondent is ready and willing to consider and pass orders on

the same, but they need some more time to verify the records etc.

2. After hearing both sides, I am inclined to dispose of

this writ petition with a direction to the 3rd respondent to consider

and pass orders in Ext.P6 within an outer limit of one month from

the date of receipt of a copy of this judgment, after affording an

opportunity of being heard to the petitioner. While taking a

decision as directed above, the 3rd respondent shall also look into

the dictum laid down in Indira v. Sub Collector [2020 (4) KLT

635].

W.P.(C). No. 8370 of 2023

With the above said direction, this writ petition is disposed

of.

Sd/-

VIJU ABRAHAM JUDGE das

W.P.(C). No. 8370 of 2023

APPENDIX OF WP(C) 8370/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPIES OF THE TAX RECEIPTS DATED 08.09.2017 Exhibit P2 A TRUE COPY OF THE SALE DEED NO. 439 OF 1995 OF S.R.O. PERUMBAVOOR Exhibit P3 A TRUE COPY OF THE SALE DEED NO. 4418 OF 1995 OF S.R.O. PERUMBAVOOR Exhibit P4 A TRUE COPY OF THE REPORT OF THE SUPERINTENDANT OF SURVEY AND LAND RECORDS IN FORM 93 DATED NIL SECURED ON 24.01.2023 UNDER RTI ACT Exhibit P5 A TRUE COPY OF THE RELEVANT PAGE OF THE REPORT DATED 06.06.1995 SUBMITTED BY THE CONCERNED TALUK SURVEYOR Exhibit P5(a) TRUE COPIES OF THE BASIC TAX REGISTER RELATING TO SURVEY NOS. 24 AND 57 DATED NIL Exhibit P5(b) TRUE COPIES OF THE SUB-DIVISION STATEMENTS IN FORM 7 DATED 06.06.1995 Exhibit P5(c) TRUE COPIES OF THE SUB-DIVISION SKETCHES RELATING TO SURVEY NOS. 24 AND 57 DATED 06.06.1995 Exhibit P6 A TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT DATED 12.01.2023 Exhibit1 P7 A TRUE COPY OF THE REPORT OF THE 5TH RESPONDENT DATED 17.01.2023 Exhibit P8 TRUE COPIES OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 22.12.2022